Tribunals and Commissions15 Oct 2026Dismissed
Jangali Vs Union Of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3697
Administrative Tribunals Act, 1985-Section 19
JUDGMENT DATABASE
Search 12,28,363 Indian judgments.
12,28,363 judgments in All Courts · page 130 of 61,419
Tribunals and Commissions15 Oct 2026Dismissed
Rakesh Sharma Vs Pension Fund Regulatory And Development Authority & Anr.
Central Administrative Tribunal · (2026) 10 CAT CK 3321
Central Administrative Tribunal (Procedure) Rules, 1987-Rule 17Constitution of India-Article 226CPC-Section 114, Order 47, 47 Rule 1
Tribunals and Commissions15 Oct 2026Dismissed
Janaki Ballav Mohanty Vs Union of India & Ors.
Central Administrative Tribunal · (2026) 10 CAT CK 3311
Administrative Tribunals Act, 1985-Section 22(3)(f)Central Administrative Tribunal [Procedure] Rules, 1987-Rule 17(5)CPC-Order 47 Rule 1
High Courts15 Oct 2026
Hariharan & Ors. Vs The State
Madras High Court · (2026) 10 MAD CK 3121
Bharatiya Nagarik Suraksha Sanhita, Act, 2023-Section 482Bharatiya Nyaya Sanhita-Sections 85, 127(b), 115(2), 296(b), 269The Criminal Rules of Practice, 2019
High Courts15 Oct 2026
Jayachandran & Anr. Vs The State Represented By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3118
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, Act 2023-Sections 103(1), 109, 118(1), 126(2), 127(2), 191(2), 191(3), 296(b), 351(3), 269The Criminal Rules of Practice, 2019
High Courts15 Oct 2026
L.Gokul Vs State rep by, Inspector of Police
Madras High Court · (2026) 10 MAD CK 3159
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS, 2023-Section 194, 49, 108The Criminal Rules of Practice, 2019
High Courts15 Oct 2026
Manoj Kumar & Anr. Vs The State Rep by The Inspector of Police, PEW Flower Bazaar Police Station, Chennai District
Madras High Court · 2025 INSC 993
NDPS Act-Sections 8(c), 20(b)(ii)(C), 25, 29(1), 29 and 37BNSS-Section 483The Criminal Rules of Practice, 2019
High Courts15 Oct 2026
Mayakrishnan & Ors. Vs The State Rep By Station House Officer
Madras High Court · (2026) 10 MAD CK 3154
Bharatiya Nagarik Suraksha Sanhita, Act, 2023-Section 482BNS Act, 2023-Sections 85, 296(b), 82, 49, 351(2), 269The Criminal Rules of Practice, 2019
High Courts15 Oct 2026Allowed
MRT Vijayakumar Vs The State Represented By Its, The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3152
Protection of Children from Sexual Offences Act, 2012-Section 5(l), 5(m), 5(n), 6Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183B.N.S.-Section 269
High Courts15 Oct 2026Allowed
Pradeep Vs The State Rep By The Inspector Of Police, Thirumurugan Poondi Police Station, Tiruppur District
Madras High Court · (2026) 10 MAD CK 3144
Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Sections 8(c), 20(b)(ii)(B), 29(1), 37The Criminal Rules of Practice, 2019B.N.S.-Section 269
High Courts15 Oct 2026
S.Palanisamy Vs The Superintendent Of Police & Ors.
Madras High Court · (2026) 10 MAD CK 3177
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 179, Chapter XIII
High Courts15 Oct 2026
Senthurnathan Vs State Represented By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3172
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483BNS Act, 2023-Section 308(4), 269The Criminal Rules of Practice, 2019
High Courts15 Oct 2026
Sivakumar Vs The State Rep. By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3208
IPC-Sections 366, 354, 323POCSO Act, 2012-Section 9(m) r/w 10Arms Act-Section 25(1)(a)
High Courts15 Oct 2026
Vadivelu Vs The State Rep by The Inspector of Police
Madras High Court · (2026) 10 MAD CK 3199
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Tamil Nadu Prohibition (Amendment) Act, 2024-Sections 4(1)(A), 4(1-A)(ii)Prevention Detention Act
High Courts15 Oct 2026
Thamim Ansari Vs The State Rep by The Inspector of Police
Madras High Court · (2026) 10 MAD CK 3198
Bharatiya Nyaya Sanhita (BNS), 2023-Section 278, 123, 269Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Section 8(c), 20(b)(ii)(A), 22(a), 29(1), 37The Criminal Rules of Practice, 2019
High Courts15 Oct 2026
V.S.Balasamy Vs The Sub Registrar & Ors.
Madras High Court · (2026) 10 MAD CK 3196
Constitution of India-Article 226Tamil Nadu Stamp (Prevention of Undervaluation of Instruments) Rules, 1968-Sub Rule (5) to Rule 3, Sub-Section (1) to Rule 47-A
High Courts15 Oct 2026Allowed
Tharun Anand @ Tharun Vs The State
Madras High Court · (2026) 10 MAD CK 3195
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483, 183POCSO Act 2012-Section 11(1), 11(4), 12BNS-Section 351(2), 269
High Courts15 Oct 2026
Ajaya Singh Vs State Rep. by, The Inspector of Police, PEW, Tambaram Unit
Madras High Court · (2026) 10 MAD CK 3115
Narcotic Drugs and Psychotropic Substances (NDPS) Act, 1985-Sections 8(c), 22(b)(ii)(C), 37The Criminal Rules of Practice, 2019B.N.S.-Section 269
High Courts15 Oct 2026
Anbarasu Vs State Represented By The Inspector Of Police
Madras High Court · (2026) 10 MAD CK 3112
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 483Bharatiya Nyaya Sanhita, 2023-Sections 303(2), 317(2), 269The Criminal Rules of Practice, 2019-Judicial Form No.46
High Courts15 Oct 2026
Amudha K & Anr. Vs The Inspector General of Police & Ors.
Madras High Court · (2026) 10 MAD CK 3110
Bharatiya Nagarik Suraksha Sanhita, 2023-Section 528, 179, Chapter XIII